NARENDRA KUMAR Vs. STATE OF RAJASTHAN AND ANR.

JUDGEMENT

(1.) BY the instant writ petition under Article 226 of the Constitution of India, the petitioner seeks quashing of order Annex.P -5 dt. 27.05.2003 and a direction for grant of consequential benefits and third selection grade w.e.f. 03.03.2000.

(2.) I have heard learned Counsel for the parties.

(3.) THE petitioner contended that he has been granted first and second selection grades and has completed 27 years of service but has not got three promotions earlier as may be available in his existing cadre and after granting the first and second selection grades, his salary was lower than the pay scale of Rs. 2200 -4000.